Smt. Sahnaj Bano vs Salman
2024 Latest Caselaw 17912 ALL

Allahabad High Court

Smt. Sahnaj Bano vs Salman on 17 May, 2024

Author: Manish Mathur

Bench: Manish Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:38198
 
Court No. - 17
 

 
Case :- TRANSFER APPLICATION (CIVIL) No. - 38 of 2024
 

 
Applicant :- Smt. Sahnaj Bano
 
Opposite Party :- Salman
 
Counsel for Applicant :- Girdhari Lal Shukla
 

 
Hon'ble Manish Mathur,J.
 

Heard learned counsel for applicant.

Application under Section 24 of the Code of Civil Procedure has been filed seeking transfer of Matrimonial Case No. 1053 of 2023 from District Bahraich to District Gonda.

Vide order dated 16.04.2024, it has been noticed that as per office report dated 20.03.2024, notice has been received by father of sole opposite party and as such notice was deemed sufficient. Time have been granted to enable effective representation to opposite party who has not yet put in appearance.

In view of uncontroverted assertions made in the application and in view of judgment rendered in the case of N.C.V. Aishwarya versus A. S. Saravana Karthik, 2022 SCC Online SC 1199, the Matrimonial Case No. 1053 of 2023, Salman versus Sahnaj Bano pending in the Court of Principal Judge Family Court, District Bahraich stands transferred to District Gonda as per its allocation and shall be decided expeditiously without granting and due adjournments to either parties.

The application, therefore, stands allowed.

Order Date :- 17.5.2024

Satish